- (1.) Bank of India, being a lead Bank of Consortium Banks, filed this MA 187/2017 u/s.22 of the Code stating that Committee of Creditors meeting was held on 2S.4.2017 wherein unanimous decision has been taken for replacement of JRP Mr. Devendra Singh already appointed by the Corporat Debtor by insolvency Resolution Professional Mr. Abhay Narayan Manudhane, it has also been further resolved u/s.22(3) of the Code to apply for the appointment of the proposed Resolution Professional.
(2.) On perusal of the resolution passed in the meeting of Creditors held on 28.4.2017 proposing for appointment of Mr. Abhay Narayan Manudhane, Regn. No. IBBI/IPA-001/IP-P00054/2016-17/10128, having address 201, Shubh Ashish, 129, Model Town, Four Bungalows, Andheri West, Mumbai - 400053, as Resolution Professional, and there being no objection from Corporate Debtor, this Bench hereby forwards this name of Resolution Professional Mr. Abhay Narayan Manudhane, to the Insolvency and Bankruptcy Board of India for its confirmation u/s.22(5) of the Code.
(3.) Accordingly, this Application hereby makes it clear that Interim Resolution Professional Mr. Devendra Singh, Registration No. IBBI/IPA-002/IP-NOOOOI/2016-17/10001, having address at ATS, Green Paradiso, Flat No.02054, Tower-2, Plot No.GH-03, Sector-CHI-04, Greater Noida-201 308, Dist. Gautam Budh Nagar, Uttar Pradesh, already appointed, shall continue until confirmation is received from the Insolvency & Bankruptcy Board of Ind, as per Section 22(5) of the I4BP Code.;